Thanga vs Kerala State Financial ...
2023 Latest Caselaw 4537 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
    WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                      WP(C) NO. 12919 OF 2023


PETITIONER:

              THANGA,
              AGED 61 YEARS,
              W/O KUTTAPPAN, PARAMBAKKATTU VEEDU,
              KAKKOOR KARA, THIRUMARALI,
              MOOVATTUPUZHA, ERNAKULAM, PIN - 686 662.


              BY ADV NIDHI BALACHANDRAN


RESPONDENT:

              KERALA STATE FINANCIAL ENTERPRISES LTD.,
              REPRESENTED BY IT'S BRANCH MANAGER, MUHAMMA BRANCH,
              ROSE BUILDING, NORTH OF MUHAMMA JUNCTION, MUHAMMA,
              ALAPPUZHA, PIN - 688 525.

              BY ADV SHRI.SALIL NARAYANAN K.A., SC, KSFE LTD.



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.12919 of 2023
                                         :2:

                                SHAJI P. CHALY, J.
                    -------------------------------------------------
                           W.P.(C).No.12919 of 2023
                   --------------------------------------------------
                   Dated this the 12th day of April, 2023

                                    JUDGMENT

The petitioner is a subscriber in two chitties. According to the petitioner,

in one of the chitties, five instalments were paid and in the other chitty, nine

instalments were paid.

2. It is the further submission of the petitioner that even though the

petitioner has attempted to make payment, it is not received by Kerala State

Financial Enterprises Ltd. Being aggrieved, the petitioner has submitted Ext.P1

representation dated 13.03.2023 before the Manager of Muhamma Branch of

Kerala State Financial Enterprises Ltd., and the same is pending consideration

and he seeks a direction for the disposal of the same.

After having heard the learned counsel for the petitioner, Adv. Nidhi

Balachandran, and the learned Standing Counsel for the Kerala State Financial

Enterprises Ltd. Adv. Salil Narayanan K.A., the writ petition is disposed of

directing the Branch Manager of Kerala State Financial Enterprises Ltd. to

consider Ext.P1 at the earliest, at any rate, within three weeks from the date of

receipt of a copy of this judgment.

Sd/-

SHAJI P. CHALY, JUDGE

ak W.P.(C).No.12919 of 2023

APPENDIX OF WP(C) 12919/2023

PETITIONER'S EXHIBITS:-

Exhibit P1 A TRUE COPY OF THE REPRESENTATION DATED 13/3/23 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.